1950 : Pb. Act VL] ABoLITION OF VILLAGE CESS (KURI KAMINI) 01
"THE PUNJAB ABOLITION OF VILLAGE KAMINT) ACT, 1950, = CooS (KURI PunjAB - Act No. VI or 1950 [Received the assent of His Excellency the Gover 12th April, 1950, and first published in :%'po&fé'fi %(gx(r)einment Gazette (Extraordinary of April 15, Year No. | Short title Whether repealed or otherwise
affected by the legislation
Extended to the territories which im-
mediately before the 18th November,
1956, were comprised in the State of
Patiala and East Punjab States
Union, by Punjab Act 23 of 1957¢.
1950 Ll VI The Punjab Aboli- | Amended by the Punjab Reorganisa-
tion of Village tion (Chandigarh) (Adaptation of
Cess (Kuri Kamini) | Laws on State and Concurrent
Act, 1950 Subjects) Order, 1968
It is hereby enacted a follows:—
1. (i) This Act may be called the Punjab Abolition Short title and of Village Cess (Kuri Kamini) Act, 1950. '
(i) It extends to the whole of the 3[Union territory of Chandigarh].
2. Notwithstanding anything contained in any Re- Cess declred il- cord-of-Rights prepared or any notification issued or order levieble. xvi of Made under the Punjab Land Revenue Act, 1887, or amy
187. agreement express or implied or any custom or usage to the contrary, the Cess known as Kuri Kamini ot Khudi Kamini including its other Local variations (hereinafter referred to as the "said cess") shall cease to be levied.
3. Notwithstandin anything contained in t}le PunJab Recovefy of Cess- x'{slssv?f Tenancy Act, 1887, or ig any other law for the time fi?ng e in force, no suit or other legal proceedigs for or 1n rela ":ilf to the recovery of the said cess shall lie, or if alreadybmie_
tuted shall be proceeded with nor shall the said cess D¢
coverable by any other means whatsoever.
nt Gazelte
For_ Stat sects and Reasons, see Purjab Government o b
(Ex&raordinarye)!?leggo?fpage??%;-155% ; for procecdings in the7?ss(e;g§']&{'figeé0) 11115'—
(LZ%R)iflll\gtive Assembly Debates, Volume I, 1950, pages (19) 76 71—
419, ; ernment
Gaz.e'ueFo';g Statement of objects andssl;flfio"% See Pumjab Gc¥ cati
Xtraordi; 9 age 0 i egistration
. Substituted for i t)fielifi-'dsp"gsme 'f Pupjab" by the Punjeb R g . i der, 1568, Ch'"dimh) (Adaptation of Laws on State and Congurrent Subjects) O
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502 ABOLITION OF VILLAGE [ 1950 : Ph. Ay v
CESS KURI KAMINI
Frostion " M 4 Whoever with intent to evade the provisiong this Act accepts or obtains or agrees to accept or attempyy to obtain from any person for himself or for any other pey. son the village cess hereby abolished shall be Dunishab|, with fine which may extend to three hundred rupees and default of the payment of the fine to simple imprisonmen, for a term which may extend to three months.
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